Chattisgarh High Court
Suresh Das Goswami vs State Of Chhattisgarh 14 Wps/6446/2018 ... on 28 September, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 6455 of 2018
Suresh Das Goswami S/o L.P. Goswami, Aged About 51 Years, R/o
Rampur, Tahsil Chhuriya, District Rajnandgaon Chhattisgarh.
---Petitioner
Versus
1. State Of Chhattisgarh, Through The Secretary, Panchayat And Rural
Development Department, Mantralaya, Mahanadi Bhawan, New Raipur
Chhattisgarh.
2. The District Education Officer, District Rajnandgaon, Chhattisgarh.
3. The Chief Executive Officer, Zila Panchayat, Rajnandgaon, District
Rajnandgaon Chhattisgarh.
4. The Block Education Officer, Chhuriya, District Rajnandgaon
Chhattisgarh.
5. Sukluram Shyamji, Posted As Teacher (Panchayat), Govt. Middle
School, Ghortalab, Block Chhuriya, District Rajnandgaon Chhattisgarh.
---Respondents
For petitioner : Shri Goutam Khetrapal, Advocate. For State : Shri Adhiraj Surana, Dy.G.A. Hon'ble Shri Justice P. Sam Koshy Order on Board 28/09/2018
1. The challenge in the present Writ Petition is to the order Annexure-P/1 dated 18/08/2018 whereby the services of the petitioner has been transferred from Govt. Middle School, Ghortalab, Block-Chhuriya, District Rajnandgaon to Govt. Middle School, Pendridih, Block-Chhuriya, District Rajnandgaon (C.G.).
2. Without entering into the merits of the case, the counsel for the petitioner wants that the petitioner may be permitted to make a 2 representation to the respondents and the respondents in turn may decide the same as expeditiously as possible.
3. Not opposed.
4. Accordingly, the instant Writ Petition stands disposed off with liberty to the petitioner if he so chooses may prefer a detailed representation to the respondents. Considering the fact that it is a case of transfer, the respondents may decide it as expeditiously as possible.
Sd/-
(P. Sam Koshy)
Sumit JUDGE